Section 22 in The General Clauses Act, 1977 (1920 A. D.)
22. Making of rules or bye-laws and issuing of orders between passing and commencement of enactment.
- Where, by any Act or Regulation which is not to come into force immediately on the passing thereof, a power is conferred to make rules or bye-laws, or to issue orders with respect to the application of the Act or Regulation, or with respect to the establishment of any Court or office or the appointment of any Judge or officer there-under, or with respect to the person by whom, or the time when, or the place where, or the manner in which, or the fees for which, anything is to be done under the Act or Regulation, then that power may be exercised at any time after the passing of the Act or Regulation; but rules, bye-law or orders so made or issued shall not take effect till the commencement of the Act or Regulation.
